Section 73 in Gauhati Municipal Corporation Act, 1971
73. Constitution of Municipal Service Commission.
(1)The Corporation shall, as soon as may be after the commencement of this Act, constitute a Municipal Service Commission consisting of -(a)A Chairman who shall be a member of the State Public Service Commission, deputed by such Commission from time to time;(b)The Secretary to the Government of Assam Municipal Administration Department or his nominee and(c)Two Councillors selected by the Corporation.(2)The Corporation shall by rules made in this behalf provide for -(a)The manner in which the Commission shall perform the duties imposed upon it by or under the Act; and(b)The number of members of the staff of the Commission and their conditions of service.
